M C D Vs. PUNNI RAM

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 2nd February, 1999 passed by the learned Labour Court in ID No. 1/1993.

(2.) The claim of the Respondent/workman was that he had joined the services of the Petitioner on 25th July, 1983 as a Beldar and that his services were terminated on 15th September, 1984 without assigning any reason and contrary to the provisions of Section 25-F of the Industrial Disputes Act, 1947. The Claim was that he had put in more than 240 days of service in a span of 12 calendar months and was,therefore, entitled to be retained in service. The statement of claim filed by the Respondent/workman was not denied by the petitioner. In fact, the Petitioner had taken several opportunities to file a written statement but failed to do so.

(3.) Under these circumstances, the learned Labour Court, on the basis of the statement of the Respondent/workman, which was uncontrovered, held that he had completed 240 days of continuous service.